VISAKHA NAGARAJU Vs. STATE OF AP

JUDGEMENT

(1.) The appellant/sole accused filed this criminal appeal questioning the conviction and sentence recorded against him by I Additional District & Sessions Judge, West Godavari Division at Eluru, vide judgment dated 22.06.2006, whereby he was convicted and sentenced to undergo imprisonment for life and also to pay a fine of Rs. 1,000/- in default to suffer simple imprisonment for six months, for the offence punishable under Section 302 of the Indian Penal Code, 1960 (for brief, "IPC")

(2.) The prosecution story as unfolded during the course of trial is briefly stated as under:-

(3.) The prosecution in order to prove the guilt of the accused, examined P.Ws.1 to 18 and marked Exs.P1 to P19 documents and the case properties-M.Os.1 to 5. No oral or documentary evidence was let in on defence side.